Riyas P vs State Of Kerala
2023 Latest Caselaw 815 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944

                          WP(C) NO. 7886 OF 2015


PETITIONERS:

 1   RIYAS P, S/O. MAMMED, PALLIKATHODIKA HOUSE, VADAPURAM P.O. MAMPAD.

 2   ABDUL BASHEER, S/O. UMMER, PALLIYALI HOUSE, KARIMBANTHODI,
     VADAKUMPADAM P.O.

 3   ABDUL RAZAK, S/O. SULIAMAN, KOOTHAMPAK HOUSE, NADUVATH P.O.,
     WANDOOR.

 4   ABDUL HAMEED, MADATHIL HOUSE, MUKATTA, NILAMBUR R.S.(PO).

 5   NISHAD P., PARATHODIKA HOUSE, CHANTHAKUNNU P.O., NILAMBUR.

 6   SHAMSUDHEEN P., PARAKKUNDAN HOUSE, CHANTHAKUNNU P.O., NILAMBUR.

 7   A.K.AHAMED MUNEER, KARAPURATH HOUSE, KOTHAKUNNU P.O., PORUR.

 8   JUNNOSE BABU, ATHIMANNIL, VAZHIKADAV P.O.

 9   MUHAMMED, S/O. AVARANKUTTY, MAVUNGAL, THACHANCODE,
     VANIYAMBALAM P.O.

     BY ADVS.SRI.K.V.RAJENDRAN (WANDOOR)
             SRI.HUSSAIN KOYA VALIYAVEEDAKATH

RESPONDENTS:

 1   STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF
     TRANSPORT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

 2   KERALA STATE PUBLIC SERVICE COMMISSION
     REPRESENTED BY THE SECRETARY, K.P.S.C.BHAVAN, PATTAM PALACE,
     THIRUVANANTHAPURAM, PIN 695 004.


     BY ADV.SRI.P.C.SASIDHARAN, SC, KPSC

       ADV.SRI.JOBY JOSEPH, SR.G.P.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)NO. 7886 OF 2015
                                     :: 2 ::




                                JUDGMENT

Dated this the 12th day of January 2023

This writ petition is filed by the petitioners with a

prayer to issue a writ of mandamus or any other

appropriate writ, order or direction directing the 2 nd

respondent - Kerala State Public Service Commission for

selection and appointments as Reserve Drivers (Muslim

Reservation) in Kerala State Road Transport Corporation on

the basis of Ext.P3 rank list.

2. Today when the matter is taken up for

consideration, learned counsel for the petitioners submitted

that the matter has become infructuous.

Writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes